Uttarakhand High Court
CRLA/23/2025 on 10 January, 2025
Office N ot e s,
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Date or dir e ct ions COURT'S OR JUD GES'S ORD ERS
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1 0 .0 1 .2 0 2 5 Short - t erm Bail Applicat ion ( I A No.01 of 2025)
IN
CRLA No. 23 OF 2025
H on'ble G. N a re nda r , C.J.
H on'ble Ashish N a it ha ni, J.
Mr. Raj avt ar Singh, lear ned counsel for t he appellant .
2. Mr. J.S. Virk, lear ned Deput y Advocat e General wit h Mr . R.K. Joshi, lear ned Brief Holder for t he St at e.
3. Hear d learned counsel for t he appellant / applicant , and lear ned Deput y Advocat e General for t he St at e, on I A No.01 of 2025.
4. The inst ant applicat ion is prefer red for short - t erm bail.
5. Lear ned Deput y Advocat e General would t ak e t his Court t hrough Rule 504 of t he Ut t arak hand Jail Manual ( Rules) , 2023, which deals wit h 'Parole & Furlough'. Rule 504( ii) deals wit h obj ect ives of releasing a prisoner on parole and furlough, and t he sam e are det ailed in clauses ( a) t o ( h) .
6. Rule 504( ii) ( c) enables t he aut horit ies t o release t he prisoner on parole or furlough t o m aint ain and dev elop his self- confidence. The r eason set out in t he applicat ion is t hat t he applicant has successfully com plet ed t he first round of ent rance exam inat ion conduct ed by t he UPSC, and in ot her wor ds, has com plet ed pr elim inary exam inat ion, and he is now ent it led t o part icipat e in t he final ex am inat ions, and t he final exam inat ions are t o be held on 12.01.2025 ( Sunday) .
7. Though, we would have referr ed t he m at t er back t o t he com pet ent aut horit y, i.e. I G ( Prisons) , but in view of t he short window of period, t hat is available and t he exam inat ions being held wit hin next 48 hours, w e t ake int o consider at ion t he except ional cir cum st ances, and w e deem it appropriat e t o ent ert ain t he applicat ion, as an except ion.
8. The fact of t he applicant having successfully com plet ed t he pr elim inary exam inat ion is not disput ed, and t he fact t hat t he m ains exam inat ion is t o be held on 12.01.2025 is also not disput ed, and t he adm it card is also produced along wit h t he applicat ion, in t hat view of t he m at t er, and in view of Rule 504( ii) ( c) and ( d) , we allow t he short - t erm bail applicat ion. The j ail aut horit ies shall escort t he applicant t o t he exam inat ion cent re, and t hey shall reach t he ex am inat ion cent re at least 30 m inut es prior t o t he st ipulat ed com m encem ent t im e and shall escort back t he applicant t o t he Cent r al Prison aft er com plet ion of t he exam inat ion.
9. Accordingly, I A No.01 of 2025 is allowed.
10. Let a copy of t his order be com m unicat ed t o learned Deput y Advocat e General, and t he prison aut horit ies.
11. Let a copy of t his order be prepar ed and issued t o t he learned counsel for t he applicant , t oday it self, as per Rules.
( Ashish N a it ha ni, J) ( G. N a r e nda r , CJ) 10.01.2025 10.01.2025 NI SHANT